Section 40(1)(iii) in Haryana Registration and Regulation of Societies Act, 2012

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State of Haryana - Subsection

Section 40(1)(iii) in Haryana Registration and Regulation of Societies Act, 2012

(iii)that the result of the election, in so far as it concerns such office-bearer, has been materially affected by the improper acceptance of any nomination or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void or does not comply with the provisions of any Bye-law.

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State of Haryana - Subsection

Section 40(1)(iii) in Haryana Registration and Regulation of Societies Act, 2012